TALARI RAVI Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition has been filed, under Section 438 Cr. P. C. , seeking anticipatory bail to the petitioners/a1 to A4 in Crime No. 7 of 2009 of talla Proddatur Police Station, registered for the offence punishable under section 5 of the Explosive Substance Act.

(2.) THE prosecution case is that the police of Muddanur Police Station while investigating a case in Crime No. 4 of 2009 registered for the offences under sections 147, 148, 120-B, 115, 307 r/w 149 IPC and Section 20, 25 (b) (a), 27 r/w 30 of Arms Act and Section 5 of Explosive Substance Act, arrested the petitioners and recorded their confessional statements, which revealed that the petitioners are involved in Crime No. 7 of 2009. However, the petitioners were remanded in Crime No. 4 of 2009, but no steps were taken for obtaining production Warrant to produce the petitioners in Crime No. 7 of 2009.

(3.) THE petitioners herein, who are A1 to A4 in Crime No. 7 of 2009 of Talla proddatur Police Station, sought anticipatory bail by filing Crl. M. P. No. 254 of 2009 before the II Additional Sessions Judge, Kadapa at Proddatur, but the same was dismissed by order dated 15. 04. 2009.